REGENT COMPUTRONICS PVT. LTD.

STATE OF MANIPUR Appellant

V/S

Ch. Menaishim Respondents

Referred Judgements :-

NEW INDIA ASSURANCE COMPANY LIMITED VS. SHANT1 MISRA ADULT [REFERRED TO]
O P KATHPALIA VS. LAKHMIR SINGH DEAD [REFERRED TO]
G RAMEGOWDA MAJOR BASAVALINGAPPA VS. SPECIAL LAND ACQUISITION OFFICER BANGALORE:SPECIAL LAND ACQUISITION OFFICER BANGALORE [REFERRED TO]
STATE OF NAGALAND VS. LIPOK A O [REFERRED TO]
ORIENTAL AROMA CHEMICAL INDUSTRIES LTD VS. GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION [REFERRED TO]
ESHA BHATTACHARJEE VS. MANAGING COMMITTEE OF RAGHUNATHPUR NAFAR ACADEMY [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. M. Devananda, learned Addl. AG for the petitioners and Mrs. H. Bisheshwari, the learned counsel for the first respondent.

(2.) MC (WA) No.48 of 2020 has been filed by the petitioners to condone the delay of 538 days in filing the writ appeal against the order dtd. 6/8/2018 passed in W.P.(C) No.308 of 2015.

(3.) MC (WA) No.75 of 2021 has been filed by the petitioners to stay the operation of the order dtd. 6/8/2018 passed in W.P.(C) No.308 of 2015.

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STATE OF MANIPUR Vs. CH. MENAISHIM

Referred Judgements :-

JUDGEMENT

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